(1)The power to make rules conferred [on the Central Government or a State Government] [Substituted by Act 35 of 1977, Section 34, for "State Government" (w.e.f. 1.5.1978).] by this Act is subject to the condition of the rules being made after previous publication.(2)All such rules shall, when made, be published in the Official Gazette, and shall thereupon have effect as if enacted in this Act.(3)[ Every rule made by the Central Government under this Act shall be laid, as soon as may be after it is made, before each House of parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.] [Inserted by Act 35 of 1977, Section 34 (w.e.f. 1.5.1978).]
